SANGRAM BHAYABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) RULE. Learned Additional Public Prosecutor waives service of notice of rule for and on behalf of respondent - State.

(3.) By way of the present application under Sec. 438 of the Code of Criminal Procedure, 1973, the applicant-accused has prayed for bail in connection with the FIR being C.R.No.11196038210837 of 2021 registered with Varasiya Police Station, Vadodara for the offences under Ss. 403 , 406 , 409 , 420 , 467 , 468 , 477(A) , 34 and 120(B) of the Indian Penal Code.